Section 139 in Himachal Pradesh Co-Operative Societies Rules, 1971
139. Pronouncement of judgement and cost of appeal.
(1)When the hearing of the appeal is complete, the appellate authority shall pronounce its judgement forthwith, or shall fix a date for the same. Such date shall be notified on the notice board of the appellate authority.(2)Every judgement of the appellate authority shall be written in either Hindi or English.(3)The appellate authority shall, in its judgement, state at the end, whether the appeal is dismissed, or allowed, wholly, or in part, and mention the relief, if any, granted to the appellant.(4)The costs of the appeal shall be at the discretion of the appellate authority in its final order. The appellate authority shall state who shall bear the cost, and in what proportion, if any.
